Supreme Court - Daily Orders
Union Of India vs Gramin Bank Pensioners Samiti And Ors. on 20 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
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ITEM NO.8 COURT NO.5 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 39288/2012
(Arising out of impugned final judgment and order dated 23/08/2012
in DBCSA No. 2021/2011,23/08/2012 in SBCWP No. 4366/2005 passed by
the High Court Of Rajasthan at Jodhpur)
UNION OF INDIA Petitioner(s)
VERSUS
GRAMIN BANK PENSIONERS SAMITI & ANR. Respondent(s)
[with appln. For impleadment as party respondent and interim relief
and office report)
[for final disposal]
WITH
W.P.(C) No. 210/2013
(With appln.(s) for amendment of cause title and Office Report)
Date : 20/11/2014 Theses petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
SLP 39288 Ms. Pinky Anand, ASG
Ms. Asha G. Nair, Adv.
Ms. Sushma Suri,Adv.
WP 210 Mr. C.U. Singh, Sr. Adv.
Mr. C. K. Sasi,Adv.
For Respondent(s) Dr. Rajeev Dhawan, Sr. Adv.
Ms. Pragatee Neekhra, Adv.
Mr. K.P. Rajagopal, Adv.
Ms. V.S. Lakshmi, Adv.
Mr. A. Venayagam Balan,Adv.
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.11.21
Mr. C.S. Rajan, Sr. Adv.
Mr. B. K. Pal,Adv.
17:35:31 SAST
Reason:
Mr. Dharmendra Kumar Sinha,Adv.
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Mr. Jayant Bhushan, Sr. Adv.
Mr. D. S. Chauhan,Adv.
Mr. Rajinder Juneja, Adv.
Mr. Siddharth Aggarwal, Adv.
Mr. R.S Hegde, Adv.
Mr. Rajendra Kaushik, Adv.
Mr. S. Prakash, Adv.
Mr. Prashant Jain, Adv.
Mr. Rajeev Singh,Adv.
Mr. K.K. Rai, Sr. Adv.
Mr. K.T. Anantraman, Adv.
Mr. Vasudevan Raghavan,Adv.
Mr. S.B. Upadhyay, Sr. Adv.
Mr. Pawan Upadhyay, Adv.
Mr. K.P. Pathak, Adv.
Ms. Sharmila Upadhyay,Adv.
Mr. R. Basant, Adv.
Mr. Hardeep Singh, Adv.
Ms. Aditi Mishra, Adv.
Ms. Liz Mathew,Adv.
WP 210 Mr. Pinky Anand, ASG
Ms. Asha Gopalan Nair, Adv.
Ms. Sushma Suri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Arguments of Dr. Rajeev Dhawan, learned senior counsel for the respondent Nos. 1-3, Mr. K.K. Rai, learned senior counsel for the intervenor – All India Regional Rural Bank Employees Association and Mr. R.S. Hegde, learned counsel for the intervenor – All India Gramin Bank Workers organisation concluded.
For further arguments, list both matters on 26.11.2014.
(PARDEEP KUMAR) (PHOOLAN WATI ARORA)
AR-cum-PS ASSISTANT REGISTRAR
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